P Geetha vs Shri S Ramakrishnan
2024 Latest Caselaw 9706 Ker

Kerala High Court

P Geetha vs Shri S Ramakrishnan on 4 April, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
         THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
                       CON.CASE(C) NO. 2730 OF 2023
AGAINST THE JUDGMENT DATED IN WP(C) NO.16102 OF 2023 OF HIGH COURT OF
KERALA
PETITIONER/PETITIONER

             P GEETHA
             AGED 60 YEARS
             W/O LATE K ANANDARAJAN, (RETIRED CONSTABLE/ RAILWAY
             PROTECTION FORCE, ERNAKULAM JUNCTION),
             RESIDING AT: KUNNIL HOUSE,
             RAILWAY STATION ROAD, CHERAVALLY,
             KAYAMKULAM.P.O., ALLEPPEY DISTRICT,
             PIN - 690502

             BY ADVS.
             KALA T.GOPI
             T.C.GOVINDASWAMY
             SHAHANAZ SALIM


RESPONDENT

             SRI S RAMAKRISHNAN
             THE DIVISIONAL SECURITY COMMISSIONER,
             RAILWAY PROTECTION FORCE, SOUTHERN RAILWAY,
             THIRUVANANTHAPURAM DIVISIONAL OFFICE, T
             HIRUVANANTHAPURAM, PIN - 695014

              BY ADV N.S.DAYA SINDHU SHREEKUMAR-CGC


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 04.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case (C)No.2730 Of 2023
                                  2




                           JUDGMENT

Dated this the 4th day of April, 2024

W.P.(C) No.16102 of 2023 was disposed of directing

the 3rd respondent-Divisional Security Commissioner to

consider Ext.P2 representation submitted by the petitioner

and pass appropriate orders thereon within a period of two

months.

2. The respondent has filed an affidavit dated

02.04.2024, paragraph No.6 of which reads as follows:-

"6. The entitlement arrears for the admissibility of the request made by the petitioner vide Ext.P2 have been arranged as follows:-

i. As per grant of 3rd MACP, his pay is re-fixed to Rs.12490 + Rs.4200 Grade pay on proforma basis in the settlement.

ii. Rs.148618 has passed towards arrears of DCRG (Death cum Retirement Gratuity) vide CO7 No.06210923700093 dated 21.03.2024.

iii. Rs.92640 has passed towards arrears of leave salary vide CO7 No.06210923700093 dated 21.03.2024.

Con.Case (C)No.2730 Of 2023

iv. Normal family pension Rs.3738 has revised to Rs.13080 vide 7th COURT CPC Pension Revision Sheet.

v. The 7th CPC revised PPO has been forwarded to The Manager, Indian Bank, Central Pension Processing Centre, Chennai for payment of arrears of pension / family pension."

3. It is therefore evident that pursuant to the

direction given by this Court, the respondent has taken a

decision. The judgment of this Court therefore stands

substantially complied with.

The Contempt of Court Case is therefore closed.

Sd/-

N.NAGARESH JUDGE hmh Con.Case (C)No.2730 Of 2023

APPENDIX OF CON.CASE(C) 2730/2023

PETITIONER ANNEXURES

Annexure-A A CERTIFIED COPY OF THE JUDGEMENT IN W.P.(C)NO.16102/2023 DECIDED BY THIS HON'BLE COURT DATED 23.05.2023 Annexure-B A TRUE COPY OF THE LAWYER NOTICE DATED 26.07.2023, CAUSED TO BE SERVED UPON THE THIRD RESPONDENT IN THE WRIT PETITION(CIVIL).